DURUGAPPA Vs. STATE

JUDGEMENT

(1.) This Appeal is directed against the judgment of conviction and order of sentence dtd. 20/10/2015 rendered by the Trial Court in Sessions Case No.102/2014, sentencing the appellant / accused to undergo imprisonment for life and to pay a fine of Rs.10,000.00, in default, to undergo simple imprisonment for six months for an offence under Sec. 302 of the Indian Penal Code, 1860 (in short ' IPC ') and simple imprisonment for one year and to pay a fine of Rs.1,000.00, in default, to undergo simple imprisonment for one month for the offence under Sec. 201 of IPC.

(2.) Heard the arguments of Sri.Javeed.S., learned counsel representing the appellant/accused and Smt.Rashmi Jadhav, learned HCGP representing the respondent/State. Perused the impugned judgment and the evidence relied by both sides.

(3.) The case pleaded by the prosecution is that, the appellant/accused (hereinafter referred to as 'the accused') was married to one Smt.Anitha. Both were residents of Hiremegalagere village of Davangere taluk. The accused was addicted to bad vices, such as, drinking alcohol, it was a routine everyday and for this reason, his wife was not entertaining him for physical contact and for this reason, he used to quarrel against her that she is not coming in contact physically with him and hence, he was suspecting her fidelity and doubted that she had an illicit relationship with some one else and due to this, he had a motive against her to commit her murder and was prosecuting ill-will.